Pandian Roadways Corporation Ltd. vs Sowriammal and Others

V. Bakthavatsalu, J.—The respondent in the O.P. is the appellant herein. The respondent herein filed the O.P. claiming compensation of Rs.

2,00,000.

The case of the claimants is as follows:

On 6.6.1993 at about 4 p.m. in the Tiruchirapalli-Viralimalai Road, the deceased John Maria Joseph was riding his cycle from north to south and

when he was nearing Nagamangalam, the respondent bus by overtaking another bus coming from the opposite direction dashed against his cycle,

as a result of which the deceased fell down and sustained multiple injuries all over the body and after being admitted in the hospital, he died. The

accident occurred due to rash and negligent driving of the respondent driver. The deceased was 50 years old at the time of the accident. He was

earning Rs. 50 per day working as a coolie.

The case of the respondent is as follows:

The place of occurrence is a main road running from north to south and a branch road leading to Kaliyamangalam village towards east and that the

respondent bus was proceeding from south to north and that another bus belonging to a private company was also proceeding towards north and

that the deceased was also proceeding towards north keeping to the left side of the road and that when the bus belonging to the private company

had overtaken the deceased, the deceased without looking to traffic from behind suddenly turned right to enter into the road leading to

Kaliyamangalam village and that the driver of the respondent bus was taken by surprise and that though the driver applied the brakes and took the

bus to the extreme right, the deceased himself collided with the left side body of the bus and that the deceased also contributed negligence in the

accident.

On a consideration of oral and documentary evidence, the Tribunal has held that the accident occurred due to rash and negligent driving of the

respondent driver. As regards compensation, the Tribunal has awarded Rs. 1,33,000. Aggrieved by the said award the respondent transport

Corporation has filed this appeal.

It is contended by the appellant that the Claims Tribunal erred in fixing the daily income at Rs. 50 and that the Tribunal has committed error in

adopting 10 years multiplier and that the Tribunal failed to note that the deceased without looking at the traffic behind suddenly turned to the right

side and invited the accident and that Claims Tribunal ought to have accepted the evidence of RW 1.

Not satisfied with the quantum of award determined by the Tribunal, the claimants have filed cross-objection. It is contended by the claimants

that the Tribunal has committed error in holding that the deceased would have been earning only for 26 days in a month and that as the deceased

was an agriculturist owning land, the Tribunal has committed error in holding that monthly income of the deceased would be Rs. 1,300.

The Tribunal placed reliance upon the evidence of PW 2 for coming to the conclusion that the accident occurred due to rash and negligent

driving of RW 1. It is in the evidence of PW 2 that the respondent bus by overtaking another bus coming from the opposite direction dashed

against the cycle, as a result of which the deceased fell down and sustained injuries. Exh. A-l is the certified copy of the first information report.

The Tribunal did not place reliance upon the evidence of RW 1 the driver of the bus. The Tribunal accepted the evidence of PW 2 for holding that

the accident occurred due to rash and negligent driving of the respondent driver, i.e., RW 1. I hold that the Tribunal has not committed any error

on this aspect of the case.

The petitioner No. 1 is the wife of the deceased and other petitioners are sons and daughter of the deceased. PW 1 has stated that his father

was earning Rs. 50 per day working as a coolie. The Tribunal has held that the deceased would have been earning Rs, 50 per day for 26 days in

the month which would come to Rs. 1,300. After deducting Rs. 400 towards the personal expenses, the Tribunal has fixed the monthly

contribution at Rs. 900. Thus, the annual contribution has been determined by the Tribunal at Rs. 10,900. As the deceased was doing coolie work,

he would have been earning Rs. 50 per day. Having regard to the fact that the deceased would not get work on all the days in the month, the

Tribunal is justified in holding that the deceased could have earned wages for about 26 days in the month. I am unable to accept the contention of

the respondents-claimants that the Tribunal has committed error in fixing the monthly income.

Learned counsel for the claimants contended that the Tribunal has committed error in adopting 10 years multiplier and that as the deceased died

at the age of 50 years the Tribunal ought to have Selected 13 years multiplier. Learned counsel for the respondents relied upon a Division Bench

judgment of this Court in Marudhu Pandiyar Trans. Corporation v. Mohanammal (1997) 1 LW 234, regarding selection of multiplier. In another

judgment in Managing Director, Thiruvalluvar Transport v. Rani (1997) 1 LW 399, this Court has selected 10 years multiplier for the deceased

aged 50 years. Much reliance cannot be placed upon the above decisions, in view of the latest judgment of the Apex Court in Smt. Kaushnuma

Begum and Others Vs. The New India Assurance Co. Ltd. and Others, wherein the Supreme Court has held that in calculating the amount of

compensation, the court lean to adopt structural formula provided in the Second Schedule to the Motor Vehicles Act, which is contained in

Section 163-A of the Act. The Apex Court has further held that it is safer guidance for arriving at the amount of compensation than any other

method. The accident had occurred before the Amendment Act, 1994 came into force. But, Tribunal can adopt the multiplier fixed in the amended

Act as a guideline. In the Schedule, it is stated that 11 years multiplier can be adopted for the deceased aged above 50 years but not exceeding 55

years. For the person above 45 years, but not exceeding 50 years, 13 years multiplier can be adopted. But in this case the age given by the party

is only approximate. It cannot be said that the deceased was aged 50 years only at the time of the accident. It cannot be disputed that some margin

has to be allowed in fixing the age. I hold that the deceased would have been aged between 50 and 55 and that, therefore, it is just and proper to

select 11 years multiplier. The annual income of Rs. 10,900 multiplied by 11 years will come to Rs. 1,19,900. The Tribunal has awarded Rs.

25,000 towards loss of consortium and loss of love and affection to the other petitioners. Even assuming that a sum of Rs. 10,000 only can be

fixed towards loss of consortium, the remaining amount of Rs. 15,000 can be awarded for the loss of love and affection. Therefore, in any event, it

cannot be said that the award of the Tribunal towards loss of consortium and loss of love and affection at Rs. 25,000 is vitiated by any infirmity. It

is seen from the pleadings that the deceased after being admitted in the hospital died. Therefore, for pain and suffering undergone by the deceased,

he is entitled to Rs. 10,000. Thus, in all, the claimants are entitled to Rs. 1,54,900. As per the recent judgment of the Supreme Court referred to

above the award shall carry interest only at 9 per cent. The award of the Tribunal has to be modified accordingly.

In the result, award is passed for Rs. 1,54,900 with interest at 9 per cent from the date of the petition and with costs. The petitioner No. 1 is

entitled to Rs. 60,000 and the balance is payable to other petitioners, in equal shares. The order of the Tribunal regarding the deposit of the

amount is confirmed. The civil miscellaneous appeal and cross-objections are disposed of accordingly. No costs in these appeals.